Kotak Mahindra Bank Ltd vs Pramila Minings Alloys Pvt. Ltd. & ...
2022 Latest Caselaw 196 Cal/2

OD-6


                                 EC/165/2016
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                       KOTAK MAHINDRA BANK LTD.
                                   VS
                 PRAMILA MININGS ALLOYS PVT. LTD. & ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th January, 2022.

Appearance:-

Ms. Shrayashee Das, Adv.

The Court : This matter has appeared at the instance of the judgment-

debtors. It is submitted on behalf of the judgment-debtors that due to personal

difficulty he was unable to attend Court on the 15 th September, 2021. By an

order dated 15th September, 2021 this Court had directed a fresh warrant of

arrest be issued against the judgment-debtor no. 2. By an order dated 24 th

August, 2017, parties had agreed to settle the case of Rs.6.5 lacs by 31 st March,

2017. It is submitted on behalf of the judgment-debtors that the said amount of

Rs.6.5 lacs has been fully paid by the judgment-debtors.

In view of the submissions made on behalf of the parties, let there be an

order of stay of the order dated 15 th September, 2021 for a period of two weeks

from date.

Let this matter appear on 2nd February, 2022. In the meantime, the

decree-holder is directed to take instructions.

(RAVI KRISHAN KAPUR, J.)

S.Bag